RAJEEV BAKSHI Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A. No.12128/2014

(2.) This petition under Section 482 Cr.P.C. has been filed that FIR No.472/2014 dated 28.04.2014 registered under Sections 285, 338 IPC at police station Malviya Nagar, New Delhi, against the petitioner and all other proceedings emanating therefrom, be quashed pursuant to a settlement arrived at between the petitioner and the legal representatives of the deceased Kali Charan, Praveen and Surender Kumar. All of whom are stated to have died in hospital after sustaining injuries at the godown of the petitioner.

(3.) It is alleged that the aforesaid FIR came to be registered on 28.04.2014 at the instance of Kali Charan stating that he along with other two associates, namely, Surinder and Praveen had gone to the factory of the accused at A-14/2, Panscheel Vihar, Malviya Nagar, where the godown of the petitioner is located and the owner of the godown is Dinesh Chauhan. The complainant heard a sound of a blast and also saw that the godown was on fire and complainant along with his two associates suffered burn injuries and had admitted to Safdarjung Hospital by PCR for treatment. Ultimately all the three succumbed to injuries on 03.05.2014. It is also stated that the petitioner has settled the matter with the respondents who are stated to be the relatives and legal representatives of the deceased for a total sum of Rs.10 lacs. A compromise deed dated 25.07.2014 between the petitioner and respondent Nos. 2 to 5 has also been annexed to this petition stating this fact. Settlement deed has also been signed by the said respondents. The said respondents are present in the Court and proof of their identification have also been annexed with the petition.